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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(4) in The Punjab Sugarcane (Regulation of Purchase and Supply) Rules, 1958

(4)Before the close of each month, the occupier or agent of a factory shall submit to the Cane Commissioner a return in Form XI showing the quantity of cane has been purchased and entered in the factory during the month immediately preceding and the amount of cess deposited by him into the treasury receipt showing that the amount of cess due has been duly credited and that the full amount thereof has been credited into the treasury.